MANBAHALA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Jitendra Shankar Singh, learned counsel appearing for the petitioner, Mr. Manoj Kumar, learned G.A.-III for the State and Mr. Prashant Pallav, learned A.S.G.I. for the CBI.

(2.) This petition has been directed for de novo re-investigation of the case, arising out of Dhurwa Ranchi (Tupudana O.P.) P.S. Case No. 45 of 2016 dtd. 5/2/2016 corresponding to G.R. No. 772 of 2016.

(3.) The case pertains to murder of Binay Mahto, a 13 years' old son of the petitioner, whose dead body was found outside the teacher's quarter of Sapphire International School, Ranchi located within the school premises itself. Late Binay Mahto was a VIIth Grade student of the said school.